Section 8 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011
8. Display of rates of interest charged by MFIs.
(1)All MFIs shall display the rates of interest charged by them in a conspicuous place in their premises in bold letters visible to the members of the public.(2)No MFI shall charge any other amount from the borrower except any charge prescribed in the rules for submission of an application for grant of a loan.
